Ravindra Maithani, J
1. Applicant is in judicial custody in FIR No. 02 of 2024, under Sections 302 & 120B IPC, Police Station Chakrata, District Dehradun. She has sought
her release on bail.
2. Heard learned counsel for the parties and perused the record.
3. On 29.01.2023, at 5:00-6:00 early in the morning the informant was told that his brother has been killed and his dead body is kept in a room.
4. Learned counsel for the applicant would submit that the applicant has not committed any offence. The role of hitting the deceased with danda has
been assigned to the co-accused. Hence, it is a case fit for bail.
5. Learned State counsel admits these facts.
6. Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.
7. The bail application is allowed.
8. Let the applicant be released on bail, on her executing a personal bond and furnishing two reliable sureties, each of the like amount, to the
satisfaction of the court concerned.
